ARAYAKKANDI KANDOTH SAJEEVAN,CHENNAI vs. ACIT, CHENNAI
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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & MS. PADMAVATHY.S
PER ABY T. VARKEY, JM: These are appeals preferred by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as ‘Ld.CIT(A)’), Delhi, dated 09.10.2025 for the Assessment Year (hereinafter referred to as ‘AY’) 2010-11 &n2011-12 u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’‘).
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